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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in The Bihar Land Tribunal Act, 2009

(2)In addition, the Tribunal shall decide any case transferred to it by the Government of Bihar or by the Hon'ble High Court of Judicature at Patna with regard to any other revenue or land reforms Law/ Manual for the time being in force.